Abstract Every coin has two sides so as the case with any law. No doubt a law is made or formulated only for the benefit of the society at the end. But as we can witness in our everyday life, there is no one that you can rightfully call ideal. Moreover, no law put on table or enacted can be said to void of any loopholes. It is these loopholes which actually renders them controversial or less effective in the long run. Section 498-A of Indian Penal Code, 1860 is one such law which is often misused for own vested interests in the disguise of rendering justice to women. The fact that Section 498A IPC is cognizable and non-bailable offence has rendered it an implausible place of pride amongst the provisions that are used as weapons rather than means of safeguard by the disgruntled wives. The section which was meant to ameliorate the needs of the women has become a source of harassment for men. The fact can be attributed to the humongous difference between the ....